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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993

(5)If application for a renewal of a licence made within the time referred to in Sub-rule (11) is not disposed of by the Licensing Officer before the date of expiry of the licence, the licence shall be deemed to have been renewed under the Act.